Bombay High Court
Vijaykumar Desai Solunke vs The State Of Maharashtra And Others on 14 March, 2019
Author: A. M. Dhavale
Bench: S. V. Gangapurwala, A. M. Dhavale
(1) 907-wp-6576-2017
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
907 WRIT PETITION NO.6576 OF 2017
VIJAYKUMAR DESAI SOLUNKE ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
...
Mr. S. V. Kurundkar h/f Mr. Prashant D.
Suryawanshi, Advocate for the Petitioner.
Mr. P. K. Lakhotiya, AGP for Respondents-State.
Mr. S. K. Kadam, Advocate for Respondent No.2.
Mr. Manish N. Navandar, Advocate for Respondent
No.3.
Mr. V. D. Patnurkar, Advocate for Respondent No.4.
...
CORAM : S. V. GANGAPURWALA &
A. M. DHAVALE, JJ.
DATED : 14th MARCH, 2019.
PER COURT:-
1. The dispute is about filling in the the post of Professor by promotion. The feeder cadre is the post of Associate Professor.
2. Under letter dated 06.09.2016 the Registrar of respondent no.3-University conveyed that the parties are considered for promotion in the next higher cadre and the interested persons were directed to submit the claims for promotion duly supported by relevant documents in the format suggested therein. It was further clarified in the said letter that those who have already submitted ::: Uploaded on - 16/03/2019 ::: Downloaded on - 17/03/2019 00:52:11 ::: (2) 907-wp-6576-2017 their Academic Performance Indicator (related documents) for Career Advancement Scheme/Promotion need not submit API (related documents) upto the year 2013-2014, instead they shall submit API (related documents) for the years 2014-2015 and 2015-2016.
3. It is the case of the petitioner that the petitioner submitted an application to consider him for promotion to the post of Professor (Agricultural Botany) and submitted supporting documents (application form in given format, category I, II, III for the year 2011-2012 to 2015-
2016 and score card upto 2015-2016) were also enclosed. It is the case of the petitioner that the documents submitted by the petitioner are not considered.
4. As per the case of respondent no.3- University, the API score of the years 2011-2012, 2012-2013 and 2013-2014 were already assessed by the Internal Quality Assessment Cell. The additional documents submitted by the petitioner for considering the API score for the years 2011- 2012 and 2012-2013 cannot be considered on the ground that the same are already assessed.
5. We have asked the learned counsel for the respective parties as to when the API score card of a particular year is finalized or upto the period ::: Uploaded on - 16/03/2019 ::: Downloaded on - 17/03/2019 00:52:11 ::: (3) 907-wp-6576-2017 it can be finalized. None of the learned counsels are in a position to throw light on the said aspect. The same shall be submitted by the next date. When the API scores were sent to respondent no.2 shall also be placed on record.
6. Stand over to 02.04.2019.
(A. M. DHAVALE) (S. V. GANGAPURWALA)
JUDGE JUDGE
Devendra/March-19
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